VENU R. Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:

(2.) Basic Material facts for the disposal of the writ petition are as follows; petitioners are the 2018-2020 batch of students undergoing Post Graduate programmes of four semesters in colleges affiliated to Calicut University. As per the Academic-cum-Examination Calendar 2018-2019 published by the University, the 2nd semester for the petitioners was to end on 13.6.2019. According to the petitioners, the 2nd semester of the Post Graduate programme was completed by taking the last written examination held on 27.9.2019 as per the revised schedule and time table published by the 2nd respondent i.e., the Controller of Examinations, evident from Exts. P2 to P4(c). As per the Academic-cum-Examination Calendar 2019-2020 published by the University, the 2nd semester for the petitioners have ended only on 6.11.2019. It is also the case of the petitioners that, sufficient number of classes could not be achieved due to the delay in completing the second semester. In the case of petitioners, the one month vacation at the end of 2nd semester was given up by the University considering the delay that had already occurred and the 3rd semester course was commenced immediately after completing the 2nd semester examinations.

(3.) As per the notification issued by the 2nd respondent on 31.10.2019, the 3rd semester examinations are to commence from 18.11.2019 onwards, evident from Exts. P6 and P7. The said schedule was fixed without conducting the 3rd semester classes for the PG courses in full duration as mandated as per the terms prescribed in Chapter 2 of the Calicut University First Ordinances, 1978. It is also the case of the petitioners that, the 2nd respondent has re-scheduled the 2nd semester examination for the petitioners as per Exts. P2 to P4(c). Therefore, the case of the petitioners is that, similarly the 3rd semester examination will have to be re-scheduled to conform to the requirements under Chapter 2 of the Calicut University First Ordinances, 1978. It is also submitted that, if the examinations are conducted in accordance with the schedule from 18.11.2019, it will be unjustified and there will be dilution of academic standards affecting the future of the students including the petitioners. It is thus seeking appropriate directions as specified above, this writ petition is filed.